Whereas/the
draft of the following rules further to amend the Karnataka Civil Rules of
Practice, 1967, was published as required by Section 122 of the Code of Civil
Procedure, 1908 (Central Act 5 of 1908) in Notification No. HCLC. 5/2000, dated
5-12-2000 in Part IV-A of the Karnataka Gazette, dated 28-12-2000, inviting
objections or suggestions from all the persons likely to be affected thereby on
or before 15 days from the date of publication of the said notification. And
whereas, the said copy of the Gazette notification was made available to the
public on 28-12-2000. And
whereas, no objections or suggestions have been received to the said draft
rules by the High Court of Karnataka. Now,
therefore, in exercise of the powers conferred by Section 122 of the Code of
Civil Procedure, 1908 (Central Act 5 of 1908) and, with prior approval of the
State Government, the High Court of Karnataka hereby makes the following rules,
namely. (1) These rules may be
called the Karnataka Civil Rules of Practice (2nd Amendment) Rules, 2000. (2) They shall come into
force on the date of their publication in the Official Gazette. After
Rule 9 in Chapter II of the Karnataka Civil Rules of Practice, 1967
(hereinafter referred to as the 'said rules'), the following rule shall be
inserted, namely. "9-A (1) Every Vakalatnama submitted to
the Court by the Advocate shall contain the Roll No. and address either in a
printed form or affixed by a rubber stamp or written by hand. (2)
The Vakalatnama shall contain clearly the details as to the acceptance of the
Vakalatnama by the Advocate and his signature for having accepted the Vakalat. (3)
The details of registration No., address and also acceptance so furnished shall
be recorded by the office in the Computer or shall be entered in the relevant
register: Provided
that where Vakalatnama is being filed by more than one Advocate, it is
sufficient if the address of the senior most among them is furnished".KARNATAKA
CIVIL RULES OF PRACTICE (2ND AMENDMENT) RULES, 2000
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